M/S CITY BEAUTIFUL HOTELS AND RESORTS PVT. LTD.,CHANDIGARH vs. PR. CIT-2, CHANDIGARH

ITA No. 554/Chd/2017- M/s City Beautiful Hotels & Resorts Pvt. Ltd., Chandigarh 3

the year under consideration which is in contradiction to the amount reflected in-the balance sheet. The AO has not raised/conducted any further query/enquiry on the issue of increase in the amount of unsecured loans. Thus, the issue of amounts credited in the books of accounts of unsecured loans remains unexamined on the part of the Assessing Officer and unexplained on the part of assessee. 5. Perusal of the assessment record reveals that out of total 11,09,342 shares issued by the company till 31.03.2012, more than 9 lac share were either purchased by the Directors, their HUF and the son of the Director. The AO has not made adequate enquiries regarding source of purchase of these shares in the hands of Directors and other persons. Thus, the issue remains unexamined on the part of the Assessing Officer and unexplained on the part of assesses. 6. Vide questionnaire dated 20.01.2014 you were, inter-alia, requested to furnish the following information:- i) Details of all the business concerns associated with you alongwith their addresses, activities, assessment details, business relationship and details of transactions made with them during the year under consideration.

ii) The details of sundry debtors and creditors in whose account sums exceeding Rs.50,000/- each was outstanding including the account squared up during the year. You were also requested to state whether the persons is covered u/s 40A(2)(b) of the Act. iii) Documentary evidence in respect of food cost ratio shown with corresponding turnover for the current and previous two years alongwith reasons for fluctuation in the food cost ratio. iv) Details of any tax free income-earned by the Company during the year under consideration. v) Details of taxes deducted at source and proofs of having remitted them to the

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Government account within the prescribed time.

vi) Basis of valuation of closing stock reflected in the balance sheet.

vii) Details of movable/immovable assets.

No reply, to the above queries had been filed by you. Even the Assessing Officer did not raise any question regarding these issues subsequently during the assessment proceedings. Thus, the above issues remain unexamined on the part of the Assessing Officer and unexplained on the part of assessee.

requisite detailed submissions and vehemently contested the exercise of

revision jurisdiction by the PCIT stating that the Assessing officer while

making the assessment had made thorough and detailed enquiries and

each and every issue raised by the PCIT was duly examined by the

Assessing officer during the assessment proceedings and thereafter the

Assessing officer had passed the impugned assessment order. That the

view taken by the Assessing officer regarding each of the issue was

correct and even otherwise was one of the possible views that can be

legally taken. The Ld. PCIT, however, held that the Assessing officer did

not make the necessary verification in respect of the issues raised by the

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Ld. PCIT. To bring more clarity, we deem it fit to reproduce the findings

of the Ld. CIT(A) on each of the issue as under:-

“3.1 Regarding share premium of Rs.6,19,71,580/- outstanding as on 31.03.2012 and Acceptance of Share Capital and share premium from Sh. Raja Devinder Singh (para 3 & 3.1 of the notice u/s 263) :- 3.1.1 In his reply to query raised at Sr. No. 3 of the show-cause-notice, the AR stated that the audited balance sheet of the assessee company for the year in question and the shareholder wise list of share premium accepted during the year was already on assessment record. The AR submitted that the increase in share premium during the year was only on account of acceptance of money from Raja Devinder Singh and that the AO was aware about the same and had enquired into the matter by recording his statement u/s 131 and calling for the investor's bank statement. Therefore, as per the AR, revisionary powers u/s 263 could not be invoked.

3.1.2 The assessee, in its reply dated 03.02.2017, has also relied on the following judgments:- i) Malabar Industrial Co. Ltd. Vs. CIT, (2000) 243 ITR 83 (SC). ii) CIT Vs. Max India Ltd., (2007) 295 ITR 282.

3.1.3 Regarding making further enquiries, the AR of the assessee submitted that revisionary power u/s 263 cannot be invoked for directing further enquiry where necessary and adequate enquiries have already been made by the AO. The following judgments have been relied upon:

i) CIT Vs. Ashish Rajpal 320 ITR 674 (Del HC). ii) CIT Vs. DG Housing Project Ltd. 343 ITR 329 (Del HC) iii) Sh. Pawan Kumar Vs. CIT, ITA No. 435/Chd/2012 dated 19.08.2015 (Chd Trib). iii) CIT Vs. Nirav Modi, ITA No.119/2014 dated

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16.06.2014 (Bom HC).

3.1.4 As mentioned in the show cause notice, during the assessment proceedings, the assessee was required to furnish certain documents including details of shareholders and premium paid etc., however, no such information was provided by the assessee in a proper manner for making verification by the AO. Even the AO had not made any discreet enquiry to verify the genuineness and source of investment received and the huge transactions reflected in the bank statement of Sh. Devinder Singh immediately before making payment of share premium. Hence, the case of the assessee falls under explanation 2(a) of Section 263 inserted w.e.f. 01.06.2015 which reads as under: -

"Explanation 2. — For the purposes of this section, it is hereby declared that an order passed by the Assessing Officer shall be deemed to be erroneous in so far as it is prejudicial to the interests of the revenue, if, in the opinion of the Principal Commissioner or Commissioner, — (a) the order is passed without making inquiries or verification which should have been made (b) ............. (c) ………… (d) …………”

Therefore, the order passed by the Assessing Officer is erroneous in so far as it is prejudicial to the interests of the revenue. 3.1.5 The queries raised under para 3 and para 3.1 of the questionnaire are co-related and therefore, merged. The issue involved is regarding investment of an amount of Rs.1,12,50,000/- during F.Y. 2011-12 in M/s City Beautiful Hotels and Resorts Pvt. Ltd. by Sh. Raja Devinder Singh at a very, high premium. The reply dated 03.02.2017 submitted by the AR of the assessee has been considered and it has been observed that although the AO had recorded statement of Sh. Raja Devinder Singh, the AO had failed to make inquiries and verification which should have been made for establishing genuineness & source of

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investments received and huge transactions reflected in the Bank Statements immediately before making payment of share premium. So, the issue still remains unexplained & unexamined.

3.2 Regarding increase in unsecured loans (Para 4 of the ntoice u/s 263)

3.2.1 Regarding the issue of increase in unsecured loans, the assessee has submitted that the issue was enquired into and submitted copy of submissions stated to be made during assessment proceedings. Though the AR of the assessee, vide letter dated 25.02.2014 has furnished the details of unsecured loans and confirmations of above unsecured loans but perusal of the assessment record reveals that the AO had not made any enquiry w.r.t. the identity and creditworthiness of the lender and genuineness of the transaction. As per the latest (undated) submission made during assessment proceedings, the assessee had submitted that no amount had been received during the year under consideration which contradicts the amount reflected in the balance sheet. Hence, the claim of the assessee regarding the unsecured loans raised during the year remains unexamined/ unverified.

3.3 Regarading Source of purchase of shares by_Directors_and related persons |para 5 of the notice u/s 263

3.3.1 Regarding issue of source of purchase of shares from Directors and related persons, the assessee has explained that all such shares were issued in the preceding years. The assessee added that only 11842 shares had been allotted to Sh. Devinder Singh during the year under consideration. As discussed in para 3.1 .5 above, the AO had failed to make the necessary enquires to verify the genuineness and authenticity of the sources of investment etc. Therefore, this issue also remains unexamined.

3.4 Regarding issue of unassesed queries raised in the questionnaire dated 20.1.2014 (para 6 of the notice u/s 263)

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3.4.1 The reply of the assessee dated 03.02.2017 on the above issue and observations of the undersigned are discussed as follows :- i) The assessee submitted that there was not related business concern with which the assessee had carried out business transaction and that this was conveyed during assessment proceedings

ii) The list of sundry debtors and creditors was provided by the assessee. This needs to be verified to check genuineness of the transactions.

iii) The assessee submitted that the food cost ratio fluctuated due to change in market trends, change in turnover levels, increase in price of raw food items and competitive relevant market. The assessee has not submitted any documentary evidence therefore it cannot be stated to be an authentic explanation unless duly verified. This also needs to be verified.

iv) On the issue of earning tax free income during the year under consideration, the assessee has submitted that during the year in question no tax free income was earned by the assessee. It was further stated that this information was duly provided in the assessee's submission dated 28.01.2014.

v) On the issue of tax deducted at source and proofs of having permitted them to the govt. account within the prescribed time, the assessee submitted a copy of the required information which was stated to have been submitted during assessment proceedings.

vi) On the issue of the basis of valuation of closing stock reflected in the balance sheet, the assessee submitted that stock at the end of every year is taken on physical basis and the same is valued at cost. It was

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further stated that the said information was also provided during assessment proceedings.

vii) Details of movable and immovable assets owned by the assessee during the year under consideration were not provided during assessment proceedings but were provided now. This needs verification.

3.4.2 The reply of the assessee on the above issues was considered and it was observed that the assessee had not submitted any reply on the issues mentioned at Sr.Nos. (ii), (iii) & (vii) before the AO during the assessment proceedings. Failure to make enquiries to arrive at the correct and complete facts and to apply the correct law makes the assessment order erroneous and prejudicial to the interest of revenue. 4. In view of the above, it is evident that the assessing officer has failed to examine complete dimensions of the facts and has also failed to apply correct law. It is, therefore, held that the said assessment is erroneous in so far as prejudicial to the interest of revenue for the reasons discussed above. Accordingly, the assessment order u/s 143(3) dated 31.03.2015 for assessment year 2012-13 is cancelled with a direction to the Assessing Officer to pass an order afresh in accordance with law keeping in view the above observations and after allowing opportunity of being heard to the assessee.”

reproduced impugned order of the Ld. PCIT has submitted that the

assessee had not only before the Assessing officer but also before the

PCIT furnished all the necessary details and explanations. However, the

Ld. PCIT without specifically pointing as to what further enquiry was

required by the Assessing officer to be conducted in this case and even

without pointing out any lacuna or defect in the details furnished by the

assessee from where he could gather that the Assessing officer had

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committed the error while appreciating the evidence and details furnished

by the assessee, which has caused prejudice to the interest of Revenue, has

wrongly set aside the assessment order passed by the Assessing officer.

The Ld. counsel has invited our attention to page 50 of the paper book,

which is copy of the letter dated 25.2.2014, addressed to the Income Tax

Officer whereby the assessee has furnished the details of unsecured loans

alongwith confirmations by the payers, copy of accounts, copy of bank

statement, PAN number and addresses of the parties alongwith certain

other details as required by the Assessing officer were also furnished. The

Ld. Counsel has further invited our attention to page 79 of the paper book

which is a copy of the letter dated 14.10.2014, whereby the assessee had

furnished the statement of account, confirmation of Royal Kattha

Industries from whom the assessee had taken unsecured loans and further

the details of the share application money received by the assessee and the

shares issued to one Raja Devinder Singh. Page 102 is a copy of the letter

addressed to the Assessing officer whereby the assessee, as required by the

Assessing officer, had furnished year wise shareholding position. The Ld.

Counsel has shown from the documents on the file that the complete details

of the persons from whom the assessee during the year had accepted the

unsecured loans have been furnished. The assessee had duly explained to

the PCIT that during the year the assessee had not issued shares to its

directors and that the assessee had not done any transactions with the

related parties. So far as share premium received from Raja Devinder

Singh was concerned, the Ld. Counsel for the assessee has pointed out to

various documents on the file to show that the bank account of the investor

was on record and that even the Assessing officer had duly examined and

verified the above transactions. The Assessing officer had also recorded

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the statement of the investor Raja Devinder Singh during the assessment

proceedings. In his statement, he provided his PAN number and income

tax particulars, accepted and confirmed the making of the investment in

the assessee company, disclosed his identity and explained his source of

income, provided his bank particulars and explained about the relation with

the director of the assessee company and also answered the queries as to

why he had invested in the shares of the assessee company at a premium.

After examining the documents and also considering the statement of

the investor, the Assessing officer accepted the transactions as genuine.

However, out of the abundant caution, he also passed on the information

regarding the aforesaid investment to the Assessing officer of the investor

so that the source of investment of the investor if so required, may be

further investigated by the Assessing officer of the investor so that nothing

remains unverified and, in any case, if any evidence regarding the non-

creditworthiness of the investor is found, the investment made by the

investor could be treated as undisclosed income in his hands.

the assessee furnished all the details and had given explanation on the

issues raised to the Ld. PCIT but the Ld. PCIT without pointing out any

defect in the explanation given by the assessee has simply opined that more

verifications and discreet inquiries were required to be made by the

Assessing officer. In our view, the Ld. PCIT, simply writing that the

Assessing officer was required to made more inquiries without making or

causing to make any enquiry himself and without pointing out as to what

further enquiry which the Assessing officer was required to be made and

how without those inquiries the order of the Assessing officer was

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erroneous and prejudicial to the interest of Revenue, could not have simply

set aside the order of the Assessing officer. In this respect, we deem it fit

to reproduce the provisions of section 263(1) of the Act: “Section 263(1) in The Income- Tax Act:

(1) The Commissioner may call for and examine the record of any proceeding under this Act, and if he considers that any order passed therein by the Assessing] Officer is erroneous in so far as it is prejudicial to the interests of the revenue, he, may, after giving the assessee an opportunity of being heard and after making or causing to be made such inquiry as he deems necessary, pass such order thereon as the circumstances of the case justify, including an order enhancing or modifying the assessment, or cancelling the assessment and directing a fresh assessment. ………”

The sum and substance of the above reproduced section 263(1) can be summarized in the following points:

1) The Commissioner may call for and examine the record of any proceeding under the Act;

2) If he considers that the order passed by the AO is

(i) erroneous; and (ii) is prejudicial to the interest of Revenue;

3) He has to give an opportunity of hearing in this respect to the assessee; and

4) He has to make or cause to make such enquiry as he deems necessary;

5) He may pass such order thereon as the circumstances of the case justify including,

(i) an order enhancing or, (ii) modifying the assessment or

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(iii) cancelling the assessment and directing a fresh assessment.

Hence, as per the provisions of section 263(1), after getting the

explanation of the assessee, the Ld. PCIT was supposed to examine the

contention of the assessee and before passing an order of nullifying /

enhancing or cancelling the assessment, he was supposed either to himself

make or cause to make such an inquiry as he deem necessary. The words

‘such inquiry as he deems necessary’ suggests that the inquiry which is

necessary to form a view as to whether the order of the Assessing officer is

erroneous and prejudicial to the interest of Revenue or not. Reliance in

this respect can be placed on the decision of the Mumbai Bench of the

Tribunal in the case of ‘M/s A.V. Industries, Mumbai Vs. ACIT’, ITA No.

3469/M/2010 dated 6.11.2015.

263 of the Act which has been inserted w.e.f. 1.6.2018 is concerned,

reliance can be placed on the decision of the Delhi Bench of the Tribunal

in ‘Amira Pure Foods Pvt Ltd. Vs. Principal CIT’ (2017) 51 CCH 0473

(Delhi Tribunal) , wherein, the Tribunal while replying upon the decision

of the Delhi High Court in the case of ‘PCIT Vs. Delhi Airport Metro

Express Pvt. Ltd’ [ITA No. 705/2017] has held that the Explanation cannot

said to have overridden the law as interpreted by the various High Courts,

where the High Courts have held that before reaching a conclusion that the

order of the AO is erroneous and prejudicial to the interest of revenue, the

Commissioner himself has to undertake some enquiry to establish that the

assessment order is erroneous and prejudicial to the interest of revenue.

The relevant part of the aforesaid order of the Tribunal is reproduced as

under:-

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“30. The assessee had filed various replies to the ld. PCIT in response to notice u/s 263 of the Act stating that all the issues raised by the ld. PCIT have been examined by the AO during the course of assessment. The ld. PCIT has ignored the replies of the assessee. He merely states that the reply has been filed by the assessee but he nowhere discusses the contentions raised by the assessee and why he does not agree with the contentions of the assessee. The ld. PCIT has merely remitted the matter back to the ITA No. 3205/DEL/2017 AO without making any enquiry himself. The ld. PCIT has mentioned that the fresh loans have not been examined by the AO. The ld. PCIT has not considered the contentions of the assessee that there is no fresh loan. Similarly, the other replies of the assessee filed during the course of assessment and in response to notice u/s 263 of the Act have been totally ignored. No enquiry has been made by the ld. PCIT. It was incumbent for the ld. PCIT to make some minimum independent enquiry to reach to the conclusion that the order of the AO is erroneous and prejudicial to the interest of revenue. The reliance is rightly placed on the decisions of Delhi High Court in ld. PCIT v. Delhi Airport Metro Express Pvt. Ltd. (supra) and Income Tax Officer v. DG Housing Projects Limited (supra). The Hon'ble Delhi High Court in Delhi Airport Metro Express Pvt. Ltd. (supra) has made the following observation:

"10. For the purposes of exercising jurisdiction under Section 263 of the Act, the conclusion that the order of the AO is erroneous and prejudicial to the interests of Revenue had to be preceded by some minimal inquiry. In fact, if the ld. PCIT is of the view that the AO did not ITA No. 3205/DEL/2017 undertake any inquiry, it becomes incumbent on the LD. PCIT to conduct such inquiry."

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enquiry to establish that the assessment order is erroneous and prejudicial to the interest of revenue. In the case of Narayan Rane a doubt is also expressed regarding the applicability of Explanation 2, which was inserted by Finance Act 2015 w.e.f. 01.06.2015, the bench also observed that if the Explanation is interpreted to have overridden the law as laid down by various High Courts, then the same would empower the Pr. CIT to find fault with each and every assessment order and also to force the AO to conduct enquiries in the manner preferred by the Pr. CIT, thus prejudicing ITA No. 3205/DEL/2017 the mind of the AO, however, the intention of the legislature behind the explanation could not have been so as the same would lead to unending litigation and no finality in the legal proceedings.

case of ‘Torrent Pharmaceuticals Ltd. Vs. DCIT’ ITA No. 165/Ahd/2018

reported in TS-443-ITAT 2018 (Ahd) has held that the Explanation being

clarificatory would not lead to dilution of the basic requirements of

Section 263(1) of the Act. The provisions of Section 263 although appears

to be of very wide amplitude and more particularly after insertion of

Explanation 2, but cannot possibly mean that recourse to Section 263 of

the Act would be available to the Revisional Authority on each and every

inadequacy in the matter of inquiries and verification as perceived by the

Revisional Authority. The Revisional action perceived on the pretext of

inadequacy of enquiry in a plannery and blanket manner must be desisted

from. The relevant part of the order of the Tribunal is reproduced as

under:-

“9. The Pr. CIT has drawn support from newly inserted Explanation 2 below section 263(1) of the Act introduced by the Finance Act, 2015 w.e.f. 1.6.2015 for this action. The Explanation 2 inter alia provides that the order passed without making inquiries or verification ‘which should have been made’ will be deemed to be erroneous in so far as it is prejudicial to the interest of the Revenue. It

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is on this basis, the assessment order passed by the AO under s.143(3) of the Act has been set aside with a direction to the AO to pass a fresh assessment order. It will be therefore imperative to dwell upon the impact of Explanation 2 for the purposes of Section 263 of the Act.

9.1 The aim and object of introduction of aforesaid Explanation by Finance Act, 2015 was explained in CBDT Circular No. 19/2015 [F.NO.142/14/2015-TPL], Dated 27- 11-2015 which is reproduced hereunder:

“53. Revision of order that is erroneous in so far as it is prejudicial to the interests of revenue.

53.1 The provisions contained in sub-section (1) of section 263 of the Income-tax Act, before amendment by the Act, provided that if the Principal Commissioner or Commissioner considers that any order passed by the Assessing Officer is erroneous in so far as it is prejudicial to the interests of the Revenue, he may, after giving the assessee an opportunity of being heard and after making an enquiry pass an order modifying the assessment made by the Assessing Officer or cancelling the assessment and directing fresh assessment. 53.2 The interpretation of expression "erroneous in so far as it is prejudicial to the interests of the revenue" has been a contentious one. In order to provide clarity on the issue, section 263 of the Income-tax Act has been amended to provide that an order passed by the Assessing Officer shall be deemed to be erroneous in so far as it is prejudicial to the interests of the revenue, if, in the opinion of the Principal Commissioner or Commissioner.— (a) the order is passed without making inquiries or verification which, should have been made; (b) the order is passed allowing any relief without inquiring into the claim; (c) the order has not been made in accordance with any order, direction or instruction issued by the Board under section 119; or (d) the order has not been passed in accordance with any decision, prejudicial to the assessee, rendered by the jurisdictional High Court or Supreme Court in the case of the assessee or any other person. 53.3 Applicability: This amendment has taken effect from 1st day of June, 2015.

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9.2 A bare reading of the Circular gives a somewhat impression that the Explanation 2 was inserted for the purpose of providing clarity on the expression ‘erroneous in so far as it is prejudicial to the interest of the Revenue’. The Explanation being clarificatory would not lead to dilution of the basic requirements of Section 263(1) of the Act. The provisions of Section 263 although appears to be of a very wide amplitude and more particularly after insertion of Explanation 2 but cannot possibly mean that recourse to Section 263 of the Act would be available to the Revisional Authority on each and every inadequacy in the matter of inquiries and verification as perceived by the Revisional Authority. The Revisional action perceived on the pretext of inadequacy of enquiry in a plannery and blanket manner must be desisted from.

The object of such Explanation is probably to dissuade the Assessing officer from passing orders in a routine and perfunctory manner and where he failed to carry out the relevant and necessary inquiries or where the AO has not applied mind on important aspects. However, in the same vain where the preponderance of evidence indicates absence of culpability, an onerous burden cannot obviously be fastened upon the AO while making assessment in the name of inadequacy in inquiries or verification as perceived in the opinion of the Revisional Authority. It goes without saying that the exercise of statutory powers is dependent on existence of objective facts. The powers outlined under s.263 of the Act are extraordinary and drastic in nature and thus cannot be read to hold that an uncontrolled, unguided and uncanalised powers are vested with the competent authority. The powers under s.263 of the Act howsoever sweeping are not blanket nevertheless. The AO cannot be expected to go to the last mile in an enquiry on the issue or indulge in fleeting inquiries. The action of the Revisional Commissioner based on such expectation requires to be struck down.

9.3 The use of expression ‘which should have been made’ in clause (a) to Explanation 2 to Section 263 of the Act is significant. This impliedly tests the action of AO on the touchstone of reasonableness and rationality in approach. It clearly suggests that context also holds the key in the

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matter of enquiry. The action of the AO requires to be evaluated contextually. If the aforesaid Explanation is read in a abstract manner de horse the test of reasonableness and context, the powers of Revisional CIT would be rendered invincible and almost every assessment order can be possibly frustrated. A nuanced understanding of Explanation suggests that inadequacy in inquiry ought to be of cardinal nature to ignite the potent powers of review.

9.4 As noted, the assessee is a very big player in the pharma sector and enormity of operation is to be kept in mind. Thus what is relevant is to weigh as to what countervailing circumstances were prevailing which ought to have provoked such enquiry by a reasonable person instructed in law. In the instant case, apart from noticing that earlier view taken is erroneous particularly when a view was already taken after inquiry. If such course of action as interpreted by the Revisional Commissioner in the light of the Explanation 2 is permitted, Revisional Commissioner can possibly find fault with each and every assessment order without himself making any inquiry or verification and without establishing that assessment order is not sustainable in law. This would inevitably mean that very order of the lower authority would thus become susceptible to Section 263 of the Act and, in turn, will cause serious unintended hardship to the tax payer concerned for no fault on his part. Apparently, this is not intended by the Explanation. Howsoever wide the scope of Explanation 2(a) may be, its limits are implicit in it. It is only in a very gross case of inadequacy in inquiry or where inquiry is per se mandated on the basis of record available before the AO and such inquiry was not conducted, the revisional power so conferred can be exercised to invalidate the action of AO. The AO in the present case has not accepted the submissions of the assessee on various issues summarily but has shown appetite for inquiry and verifications. The AO has passed the order in great detail after making several allowances and disallowances on the issues involved impliedly after due application of mind. Therefore, the Explanation 2 to Section 263 of the Act do not, in our view, thwart the assessment process in the facts and the context of the case. Consequently, we find that the foundation for exercise of revisional jurisdiction is sorely missing in the present case.

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in accordance with the enquires or verification that would have been carried out by a prudent officer.

In the result, the appeal filed by the assessee is hereby allowed. Order pronounced in the Open Court on 04.10.2018 Sd/- Sd/- अ�नपूणा� गु�ता संजय गग� (ANNAPURNA GUPTA) (SANJAY GARG ) लेखा सद�य/ Accountant Member �या�यक सद�य/ Judicial Member Dated : 04.10. 2018 Rkk

आदेश क� ��त�ल�प अ�े�षत/ Copy of the order forwarded to : 1. अपीलाथ�/ The Appellant 2. ��यथ�/ The Respondent 3. आयकर आयु�त/ CIT 4. आयकर आयु�त (अपील)/ The CIT(A) 5. �वभागीय ��त�न�ध, आयकर अपील�य आ�धकरण, च�डीगढ़/ DR, ITAT, CHANDIGARH 6. गाड� फाईल/ Guard File

ITA No. 554/Chd/2017- M/s City Beautiful Hotels & Resorts Pvt. Ltd., Chandigarh 20

आदेशानुसार/ By order, सहायक पंजीकार/ Assistant Registrar